BHAVANI W/O CHANDRAN Vs. TAHSILDAR

JUDGEMENT

(1.) An application made by the appellant for transfer of registry in terms of z, (for short "the Rules") was rejected and that led to the filing of the writ petition. The writ petition having been dismissed, the appeal is filed.

(2.) The case of the appellant is that, in 1985, following Ext.P4 partition, her mother acquired 8.836 Ares of land. It is stated that in 1985 itself, her mother gifted that property to her reserving life interest. Subsequently, the appellant and her mother jointly transferred the property to her husband in 1997, and thereafter, her husband executed Ext.P1 Settlement Deed in the year 2006, settling the property to her.

(3.) The appellant contends that on actual measurement, the extent of the property was found to be 11.92 Ares and thereupon, Ext.P6 application was submitted seeking transfer of registry under Rule 28 of the Rules. This was considered and the first respondent passed Ext.P11 order requiring the appellant to move the Land Tribunal and to obtain "patta" under the Kerala Land Reforms Act. This was the background in which the writ petition was filed.